- (1.) The petitioner has approached this Court, by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), invoking its inherent jurisdiction for quashing of FIR No. 328 dated 17.8.2007, under Sections 419, 420, 467, 468, 471, 506, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station City Narnaul, District Mohindergarh and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).
(2.) Notice of motion was issued.
(3.) In compliance of the order dated 19.7.2012 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report sent by learned Civil Judge (Junior Division), Narnaul, has been received which is available on record of the case, along with the statements of the parties. Learned Civil Judge has reported that the parties have made their statements voluntarily and without any pressure. The compromise arrived at between the parties has been found to be a genuine one. Learned counsel for the petitioner submits that the parties have decided to bury the hatchet and are living peacefully. Learned counsel for the petitioner further submits that continuation of the impugned FIR and subsequent criminal proceedings arising therefrom, are liable to be quashed in the interest of justice. Having heard the learned counsel for the parties and after going through the record of the case, this Court is of the considered opinion that it is a fit case for exercising the inherent jurisdiction of this Court under Section 482 Cr.P.C., so as to secure the ends of justice. I say so because the parties have arrived at an out of Court settlement by way of compromise (Annexure P-2). The compromise is without any pressure and a genuine one. In such a situation, continuation of the prosecution would result in sheer abuse of process of law.;